STATE OF HIMACHAL PRADESH Vs. ARUN KUMAR SOOD

JUDGEMENT

(1.) THE respondent was accused in case No.5/2 of 1997 and he was prosecuted under Sections 341, 323 and 325 IPC in the Court of Judicial Magistrate Ist Class, Kasauli and was acquitted on 24.6.2000. The State has filed the present appeal against the acquittal of the accused.

(2.) THE brief facts as projected in the judgment of the trial Court are that on 20.10.1996 in front of the shop of Vijay Brothers at old Bus Stand, Solan the accused confined the complainant Jog Raj Sharma and voluntarily caused simple as well as grievous hurt to him. Consequently, the matter was reported to the police on 20th Whether reporters of local papers may be allowed to see the judgment? No. October, 1996 which led to registration of FIR No.236/96, dated 20.10.1996. The police investigated the case, prepared the site plan, got medically examined the complainant Shri Jog Raj Sharma and after completion of the investigation, the challan was put up in the Court.

(3.) THE learned Deputy Advocate General had strenuously argued that the prosecution had proved the charges against the accused. He also contended that the trial Court has not appreciated the evidence produced by the prosecution in its right perspective, which has led to grave mis-carriage of justice. Mr. C.N. Singh, Advocate appearing vice counsel for the accused had supported the judgment dated 24.6.2000.